SOHAN MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal revision is against the order dated 16.3.2013 whereby the Additional Sessions Judge (FTC), Gurdaspur, has dismissed the appeal filed against the judgment and order of conviction dated 27.5.2010 passed by the Additional Chief Judicial Magistrate, Gurdaspur.

(2.) The petitioner has been convicted under Section 304-A IPC and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 5,000/- and in default of payment of fine to further undergo rigorous imprisonment for two months.

(3.) The prosecution case as per paragraph 2 of the judgment is as under:-